R.R.YADAV, J. - (1.) INSTANT writ petition has been preferred against the transfer order dated 18.6.1996 Anx. 18 to the writ petition.
(2.) LEARNED counsel for the petitioner candidly admitted before me that there is no allegation of malafide against the transferring authority. It is vehemently argued before me that the wife of the petitioner is posted at sheoganj, therefore, the petitioner is also entitled to be posted at the same place. According to Shri Srimali earlief vide order dated 6.12.95 Anx. 17 to the writ petition his transfer order was modified and he was transferred at Sheoganj where his wife is working.
(3.) ACCORDING to learned counsel for the petitioner vide impugned order Anx. 18 dated 18.6.96 he has been again transferred from Sheoganj to Reodar without assigning any reason.;